G. VISHWANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This revision is filed by the revision petitioner/accused under Sec. 397 r/w 401 of Cr.P.C . challenging the judgment of conviction and order of sentence passed by the Metropolitan Magistrate Traffic Court IV, Bangalore in C.C.No.5214/2017 convicting the revision petitioner for the offences punishable under Ss. 279 and 304A of IPC which is confirmed by the LXII Additional City Civil & Sessions Judge, Bengaluru in Crl.A.No.2333/2018 vide judgment dtd. 16/7/2019.

(2.) For the sake of convenience, the parties herein are referred to the original ranks occupied by them before the trial Court.

(3.) The brief factual matrix leading to the case are that on 28/2/2017 at 6.25 a.m., the accused being the driver of the car bearing registration No.KA-41/Z-1393 drove the same in a rash and negligent manner, endangering human life and public safety on Vanivilas Road, National College flyover, Benagluru. While so driving he dashed the pedestrian, who was crossing the road near the flyover down the ramp. As a result, the pedestrian sustained grievous injuries and was immediately shifted to the hospital by the accused himself. However, she did not respond to the treatment and succumbed to the injuries in the hospital. In this regard, the complainant has lodged a complaint by setting the law in motion. On the basis of the complaint, the crime was registered and after investigation, the Investigating Officer submitted the Charge Sheet against the accused for the offences punishable under Ss. 279 and 304A of IPC.